Rajasthan Civil Courts (Amendment) Act, 20151
| [Act No. 16 of 2015] | [24th April, 2015] |
An Act further to amend the Rajasthan Civil Courts Ordinance, 1950.
Be it enacted by the Rajasthan State Legislature in the Sixty-sixth Year of the Republic of India, as follows:-
1 Received the assent of the Governor on the 24th day of April, 2015.
1. Short title and commencement.- (1) This Act may be called the Rajasthan Civil Courts (Amendment) Act, 2015.
(2) It shall come into force at once.
2. Amendment of section 5, Rajasthan Ordinance No. 7 of 1950.- For the existing sub-section (2) of section 5 of the Rajasthan Civil Courts Ordinance, 1950 (Ordinance No. 7 of 1950), the following shall be substituted and deemed to have been substituted with effect from 8th August, 2014, namely:-
"(2) References in any enactment or document for the time being in force to the "Court of the Subordinate Judge" and to "Subordinate Judge" shall be deemed to have been made respectively to the "Court of the Senior Civil Judge/Additional Senior Civil Judge" and to "Senior Civil Judge/Additional Senior Civil Judge" as constituted and appointed or deemed as constituted and appointed under this Ordinance.".
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, April 27, 2015
No. F. 2(2) Vidhi/2/2015.- The following Act of the Rajasthan State Legislature which received the assent of the Governor on the 24th day of April, 2015 is hereby published for general information:-